IFCI LTD. Vs. PUNJAB WIRELESS SYSTEM LTD.

JUDGEMENT

(1.) C.A. No. 907 of 2008.

(2.) THE application has been presented at the instance of one of the secured creditors who has obtained a Recovery Certificate from the Debts Recovery Tribunal for recovery of Rs. 2,745 lacs as on 29.9.2000 by the decision of learned Tribunal dated 31.08.2001.

(3.) THE workmen have filed C.A. No. 49 of 2009 seeking for impleadment of the Chartered Accounts who had been appointed by the O.L. for adjudicating the claims and C.A. No. 50 of 2009 for impleading the Employees Union, as parties. The response of the applicant to these applications were that a Chartered Accountant appointed through O.L. to consider the claims of various persons was merely to be ministerial act and there was no requirement for his impleadment. Similarly as regards the plea for impleadment of the workmen since their claims were being adjudicated before Official Liquidator, there was no necessity to implead the Employees Union in the application for interim disbursement. Although the Employees Union had not been impleaded since they were already parties before the Official Liquidator. I had permitted the counsel appearing for the employees also to make their submissions.